Section 11(3) in The Maharashtra Medical Practitioners (Registration) Rules, 1961
(3)The individual notice referred to in sub-clause (ii) of clause (a) of sub-section (1) of section 23A shall be in [Form H] [Substituted by G.N. of 2.2.1976.] and the form of application required to be enclosed therewith shall be in [Form J] [Substituted by G.N. of 7.8.1981.].
